Madhya Pradesh High Court
Rajendra Kumar Verma vs Jawaharlal Nehru Krishi ... on 26 April, 2022
Author: Vivek Agarwal
Bench: Vivek Agarwal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 9258 of 2022
(RAJENDRA KUMAR VERMA Vs JAWAHARLAL NEHRU KRISHI VISHWAVIDYALAYA JABALPUR AND OTHERS)
Dated : 26-04-2022
Shri Shakti Prakash Pandey, counsel for the petitioner.
None for the respondents.
By filing this writ petition, petitioner is claiming a direction to the respondents to regularize the petitioner. Petitioner's contention is that he was appointed as a 'Labour' in the year 1996. He was having all the qualifications for appointment as a 'Driver', as a result of which he was appointed as a 'Driver' in the year 2004.
Placing reliance on order dated 13/08/2018 passed by the Registrar of the University, it is submitted that persons who were appointed after the petitioner in the year 1998 have been regularized.
However, when petitioner is asked to show that any person junior to him in the cadre of 'Driver' has been regularized, he is unable to demonstrate from the record.
At this stage, learned counsel for the petitioner submits that petitioner is seeking regularization on the post of 'Labour'. Petitioner is required to demonstrate that the post of 'Labour' is a sanctioned post in some prescribed pay scale and petitioner despite migration to the post of 'Driver' in the year 2004 is entitled to be regularized as a 'Labour'.
Learned counsel for the petitioner prays for time to file the relevant documents.
Let documents be filed within ten days.
List thereafter.
(VIVEK AGARWAL)
JUDGE
vy
Signature
SAN Not
Verified
Digitally signed by
VAIBHAV
YEOLEKAR
Date: 2022.04.26
19:19:58 IST